Section 13(1) in Tamil Nadu Heritage Commission Act, 2012
(1)Nothing contained in this Act shall preclude the Government from calling for and examining, on its own motion , if the Government consider it necessary to do so in the public interest, any case of advice by the Commission under sub-section (1) of section 11 and passing such order thereon as it think fit:Provided that no such order shall be made prejudicially affecting any local authority, except after giving it an opportunity of making a representation in the matter.
